Section 20 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
20. Payment in respect of agricultural produce sold to be made immediately after weighment or sale thereof.
(1)(a)Immediately after any declared agricultural produce (not being poultry, cattle, sheep or goats) is weighed or measured the purchaser shall settle the account and pay the seller or his commission agent as the case may be for the sale of the produce so weighed, on the same day.(b)[ The commission agent shall pay the seller the sale proceeds of the agricultural produce sold from his own account on the same day of its sale [* * *] [Clause (b) was substituted by G. N. of 7.6.1990.].(2)Immediately after poultry, cattle, sheep or goats are sold, the purchaser shall arrange for attestation, and pay the seller on the same day for the poultry, cattle, sheep or goats so sold in the presence of an employee of the Market Committee duly authorised in that behalf after deducting fees or remuneration to be paid to the trader, if any, in accordance with the bye-laws made in this behalf:Provided that, under no circumstances payment for produce sold shall be withheld by a commission agent or purchaser either on deposit account or personal account or in any other account of a similar nature.(3)For the purpose of ascertaining that payment for the declared agricultural produce sold at any place in the market area are made to the seller a required by this rule, the Market Committee shall through its Secretary or any officer specially empowered by it in this behalf, arrange for the periodical inspection of the books of account of traders and commission agents operating in the market area, [or shall make inquiry, as the case may be. Where as a result of such inspection or enquiry, it is found that the payment has not been made within the time limit as mentioned in sub-rules (1) and (2), the Market Committee shall be competent to recover the amount from the deposit kept by the purchaser or commission agent with the Market Committee and pay the same to the seller or direct the Bank which has given guarantee on behalf of such purchaser or commission agent, to pay the amount to the seller.] [This portion was added by G. N. of 7.6.1990.]
